Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 111] [Entire Act] Chota Nagpur Division - Subsection Section 111(7) in Chota Nagpur Tenancy Act, 1908 (7)After the disposal of objections, the said statement, and the entries in the Khatiyan relating to praedial conditions shall be finally published at the same time and in the same manner as the record-of-rights.
